RAJAN NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who is the accused in C.R.No.230/06 of Chengannur Excise Range for an offence punishable under section 8(2) of the Abkari Act for allegedly having been found in possession of 20 litres of illicit arrack on 11.12.06, seeks anticipatory bail.

(2.) Learned Public Prosecutor opposed the application.

(3.) It is too early to accept the petitioner's contention that he has been falsely implicated in the case. Anticipatory bail cannot be granted in a case of this nature. There is no reason why the petitioner should not surrender before the Magistrate having jurisdiction and seek regular bail. Accordingly, if the petitioner surrenders before the Magistrate concerned and files an application for regular bail, within two weeks from today, the same shall be considered and disposed of, preferably on the same date on which it is filed. This application is disposed of as above.